Supreme Court - Daily Orders
Guangdong Oppo Mobile ... vs Nokia Technologies Oy on 4 August, 2023
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ITEM NO.24 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 15938/2023
(Arising out of impugned final judgment and order dated 03-07-2023
in FAO(OS)(COMM) No. 321/2022 passed by the High Court of Delhi at
New Delhi)
GUANGDONG OPPO MOBILE TELECOMMUNICATIONS
CORP. LTD. & ORS. Petitioner(s)
VERSUS
NOKIA TECHNOLOGIES OY Respondent(s)
(FOR ADMISSION )
Date : 04-08-2023 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Gopal Shankarnarayan, Sr. Adv.
Mr. Saikrishna Rajagopal, Adv.
Ms. Ruby Singh Ahuja, Adv.
Mr. Siddharth Chopra, Adv.
Ms. Deepti Sarin, Adv.
Ms. Kritika Sachdeva, Adv.
Ms. Julien George, Adv.
Mr. Vasu Singh, Adv.
Ms. Anu Paarcha, Adv.
Mr. Arjun Gadhoke, Adv.
Mr. Vivek Ayyagari, Adv.
Mr. Avliit Kumar, Adv.
Mr. Aniruddh Bhatia, Adv.
Ms. N. Parvati, Adv.
For Respondent(s)
Signature Not Verified
Mr. Mukul Rohatgi, Sr. Adv.
Dr. A.M. Singhvi, Sr. Adv.
Digitally signed by
NEETA SAPRA
Date: 2023.08.04
Mr. Gourab Banerji, Sr. Adv.
16:44:06 IST
Reason:
Mr. Pravin Anand, Adv.
Ms. Vaishali Mittal, Adv.
Mr. Siddhant Chamola, Adv.
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Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. Ankur Saigal, Adv.
Ms. S. Lakshmi Iyer, Adv.
Mr. Rohn Koolwal, Adv.
Mr. Shashwat Singh, Adv.
Ms. Pallavi Bhatnagar, Adv.
Mr. Siddhant Seem, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 There is no justification for this Court to interfere with the order of the Division Bench of the High Court. Though the Division Bench reversed the order of the Single Judge, it is an interlocutory order.
2 On the request of counsel for the petitioners, time for compliance with the direction of the High Court is extended until 25 August 2023 conditional on the petitioner filing an undertaking before this Court within ten days that they shall comply with the order of the Division Bench.
3 The Special Leave Petition is dismissed, subject to paragraph 2 above. 4 Pending applications, if any, stand disposed of.
(GULSHAN KUMAR ARORA) (SAROJ KUMARI GAUR)
AR-CUM-PS ASSISTANT REGISTRAR